Section 27 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
27.
The Muhammedan Registrar shall satisfy himself that a divorce of the kind known as Khula was effected by the persons by whom it was represented to have been effected in the following manner :(a)by examining the parties to the Khula; provided that if the woman is a purdahnashin her duly authorised agent shall be examined instead of the woman;(b)if the man be of the Shia sect, by also examining the two witnesses to the divorce being effected.
